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Supreme Court Of India judgments

59,848 judgments · page 1,843 of 2,993

Supreme Court08 May 1997Allowed

Mohd. Aman, Babu Khan and another Vs State of Rajasthan

Supreme Court Of India · (1997) 21 ACR 734 : AIR 1997 SC 2960 : (1997) AIRSCW 2980 : (1997) 2 ALD(Cri) 59 : (1998) 1 ALT(Cri) 38 : (1997) CriLJ 3567 : (1997) 5 JT 451 : (1997) 3 RLW 442 : (1997) 4 SCALE 134 : (1997) 10 SCC 44 : (1997) 4 Supreme 635

Penal Code, 1860 (IPC) — Section 302, 380, 460
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Supreme Court08 May 1997Dismissed

Asha alias Ashanand and others etc. Vs State of Rajasthan

Supreme Court Of India · AIR 1997 SC 2828 : (1997) AIRSCW 2831 : (1997) 1 ALD(Cri) 929 : (1997) 2 ALT(Cri) 40 : (1997) 5 JT 294 : (1997) 3 RLW 330 : (1997) 4 SCALE 130 : (1997) 5 Supreme 508

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court07 May 1997Dismissed

Uttam Namdeo Mahale Vs Vithal Deo and others

Supreme Court Of India · AIR 1997 SC 2695 : (1997) AIRSCW 2663 : (1997) 4 ALLMR 447 : (1997) 5 JT 632 : (1997) 4 SCALE 337 : (1997) 6 SCC 73 : (1997) 1 SCR 257 Supp : (1997) 5 Supreme 578 : (1997) 2 UJ 303

Mamlatdars Court Act, 1906 — Section 21
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Supreme Court07 May 1997Dismissed

Pankajesh Vs Tulsi Gramin Bank and another

Supreme Court Of India · AIR 1997 SC 2654 : (1997) AIRSCW 2617 : (1997) 2 BLJR 1767 : (1997) 5 JT 613 : (1997) 2 LLJ 821 : (1997) 4 SCALE 334 : (1997) 7 SCC 68 : (1997) 1 SCR 252 Supp : (1997) 6 Supreme 138 : (1997) 2 UJ 199

Regional Rural Banks Act, 1976 — Section 3
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Supreme Court07 May 1997Allowed

State through C.B.I. Vs Dawood Ibrahim Kaskar and others

Supreme Court Of India · (1997) 21 ACR 806 : AIR 1997 SC 2494 : (1997) AIRSCW 2434 : (1997) 2 ALD(Cri) 163 : (1997) 2 ALT(Cri) 331 : (1997) 1 ALT(Cri) 826 : (1997) 2 BLJR 1296 : (1997) CriLJ 2989 : (1997) 2 Crimes 92 : (1997) 5 JT 651 : (1997) 2 KLT 255 : (1997) 2 RLW 320 : (1997

Criminal Procedure Code, 1973 (CrPC) — Section 153(1), 155, 156, 157, 167Delhi Police Special Establishment Act, 1946 — Section 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20, 8(3)
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Supreme Court07 May 1997Dismissed

Agricultural Market Committee Vs Shalimar Chemical Works Ltd.

Supreme Court Of India · AIR 1997 SC 2502 : (1997) AIRSCW 2443 : (1997) 3 ALT 20 : (1997) 5 JT 272 : (1997) 4 SCALE 93 : (1997) 5 SCC 516 : (1997) 1 SCR 164 Supp : (1997) 4 Supreme 575

Constitution of India, 1950 — Article 245Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 23
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Supreme Court07 May 1997Dismissed

Jagdish Lal and others Vs State of Haryana and others

Supreme Court Of India · AIR 1997 SC 2366 : (1997) AIRSCW 2257 : (1997) 5 JT 387 : (1997) 4 SCALE 202 : (1997) 6 SCC 538 : (1997) SCC(L&S) 1550 : (1997) 5 Supreme 1

Constitution of India, 1950 — Article 14, 15(1), 16, 309, 335Haryana Education Department Class III Service Rules, 1974 — Rule 11
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Supreme Court07 May 1997Dismissed

Y.R. Veeranna Vs State of Karnataka and others

Supreme Court Of India · AIR 1997 SC 2697 : (1997) AIRSCW 2665 : (1997) 5 JT 626 : (1997) 4 SCALE 362 : (1997) 6 SCC 27 : (1997) 1 SCR 261 Supp : (1997) 6 Supreme 128 : (1997) 2 UJ 151

KARNATAKA LAND REFORMS ACT, 1961 — Section 44, 48A
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Supreme Court07 May 1997Disposed Of

Madhuri Mehta Vs Meet Verma

Supreme Court Of India · (1998) 9 JT 270 : (1997) 11 SCC 81

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B
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